Section 16 in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
16. The Rector.
(1)A Rector shall be appointed by the Executive Council on the recommendation of the Kulpati. If the Executive Council does not accept the recommendation of the Kulpati the matter shall be referred to the Kuladhipati whose decision thereon shall be final.(2)The Rector shall be a salaried officer of the Vishwavidyalaya.(3)Subject to the provisions of this Act, the term of office, conditions of service and emoluments of the Rector shall be as may be prescribed by Statutes and till so prescribed, as may be determined by the Kuladhipati.(4)The Rector shall perform such duties and exercise such powers of Kulpati as may be assigned to him by the Kuladhipati in consultation with the Kulpati and he shall perform such other duties and exercise such other powers as may be prescribed by Regulations.
